Section 6(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(2)All suits for the like relief, and all appeals, revisions, applications for review and other incidental or ancillary proceedings (including all proceedings under order XXXIX of the First Schedule to the Code of Civil Procedure, 1908) arising out of such suits, and all applications for permission to sue or appeal as pauper for the like relief, pending before any court subordinate to the High Court and all revisions (arising out of interlocutory orders) pending before the High Court on the date immediately preceding the appointed date shall abate, and their records shall be transferred [to the Tribunal] [Substituted by section 10 by U.P. Act no 07 of 1992], and thereupon the Tribunal shall decide the cases in the cases in the same manner as if they were claims referred to it under section 4:Provided that the Tribunal shall, subject to the provisions of section 5, recommence the proceedings from the stage at which the case abated as aforesaid and deal with any pleadings presented or any oral or documentary evidence produced in the court as if the same were presented or produced before the Tribunal.
